Section 10A in The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Rules, 1984
10A. Ex-gratia Grant.
- [(1) If a member of the Punjab Legislative Assembly, dies while serving as an elected Member, an ex-gratia Grant of rupees five lakh, shall be given to the members of his family.] [Substituted by Notification No. G.S.R. 68/P.A.5/1977/S.5/Amd.(7)/2018, 29.8.2018.](2)The member of the family of the deceased member shall submit an application for claiming ex-gratia Grant to the Secretary in Part 'A' of Form VII :[Provided that where the member dies as a result of terrorist act, the members of his/her family shall submit alongwith the application a certificate issued by the Deputy Commissioner of the concerned district to the effect that the death of the member had occurred as a result of terrorist act.] [Added by Panjab Grovernment notification dated 19.12.1994](3)On receipt of application for ex-gratia grant, the Secretary or any officer not below the rank of Deputy Secretary authorised by him, shall verify the facts stated therein, with reference to records available with him with a view to determining as to whether the applicants) is/are entitled to any ex- gratia grant under the provisions of the Act and for this purpose he may hold such enquiry and may call for such further information from the applicants(s) as he may deem fit.(4)Sanction of ex-gratia Grant. - The Secretary shall, if the facts stated in the application for ex-gratia grant submitted under sub-rule (2) are found correct and the application is not otherwise defective, forward the application to the Speaker who shall pass an order in Part B of Form VIII, sanctioning the ex-gratia grant to the applicant(s).(5)Authorisation for payment of ex-gratia Grant. - After the amount of ex- gratia grant is sanctioned by the Speaker, a copy of the application alongwith the sanction order shall be sent to the concerned Deputy Commissioner for drawing and disbursing the amount to the applicant(s) and the expenditure so incurred shall be debi/table to the major head "288-Social Security and Welfare- E. Other social Security and Welfare Programme, C-Other Programme 8 ex-gratia payments to families of Minister, Government Servant etc. dying in harness other charges (Non-Plan)".Explanation. - For the purposes of this rule, the expression "members of his family" in relation to a deceased member shall mean the husband or the wife, as the case may be, of such deceased member who was residing with him and was wholly dependent upon him, his sons and daughters, who are unemployed and having no source of income of their own and were wholly dependent on the deceased member, as certified by the Deputy Commissioner.
